High Courts03 Jun 1983
K.A. Karim and Sons Vs Income Tax Officer, ''A'' Ward and Others
High Court Of Kerala · (1983) 36 CTR 381 : (1984) 1 ILR (Ker) 323 : (1984) 149 ITR 172
Income Tax Act, 1961 — Section 132(5), 132A(1)
COURT ARCHIVE
High Court Of Kerala judgments
54,272 judgments · page 2,333 of 2,714
High Courts03 Jun 1983
Purushotham Gokuldas Plywood Co. Vs Union of India (UOI) and Others
High Court Of Kerala · (1985) 4 ECC 221 : (1983) 3 ECR 937D : (1983) 14 ELT 1677
Central Excise Rules, 1944 — Rule 9Constitution of India, 1950 — Article 14, 226
High Courts02 Jun 1983Dismissed
Kerala State Cashew Development Corporation Ltd. Vs Income Tax Officer
High Court Of Kerala · (1983) 14 TAXMAN 451
Income Tax Act, 1961 — Section 139, 139(1), 139(8), 139(8)(a), 140A
High Courts01 Jun 1983Allowed
K. T. Thomas Vs Tahsildar Kozhikode and Another
High Court Of Kerala · (1983) KLJ 339
Constitution of India, 1950 — Article 14Kerala Revenue Recovery Act, 1968 — Section 34, 7
High Courts31 May 1983Dismissed
P.T. Chathu Chettiar Vs Kariat Kunnummal Kanaran
High Court Of Kerala · AIR 1984 Ker 118
Hindu Minority and Guardianship Act, 1956 — Section 11, 6, 8, 8(2)
High Courts30 May 1983Dismissed
Cannanore Co-operative Milk Supply Union Ltd. Vs The Labour Court and Others
High Court Of Kerala · (1983) 05 KL CK 0003
Industrial Disputes Act, 1947 — Section 10, 29, 33C, 33C(2), 33C(4)
High Courts30 May 1983
K. Nazeema Vs State of Kerala
High Court Of Kerala · (1983) KLJ 291
Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 374, 374(3), 378, 397, 401
High Courts14 Apr 1983
Kadavanathil Baby and Another Vs The State
High Court Of Kerala · (1983) CriLJ 1186
Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 167, 313Penal Code, 1860 (IPC) — Section 201, 27, 302, 34
High Courts13 Apr 1983
In Re: Prison Reforms Enhancement of Wages of Prisoners etc.
High Court Of Kerala · AIR 1983 Ker 261 : (1983) 2 ILR (Ker) 505
Constitution of India, 1950 — Article 226, 23(1), 23(2), 39, 43Kerala Prisons Rules, 1958 — Rule 384
High Courts13 Apr 1983
Rajagiri Rubber and Produce Co. Ltd. Vs Addl. Sales Tax Officer and Others
High Court Of Kerala · (1983) 2 ILR (Ker) 495 : (1983) 143 ITR 742 : (1983) 53 STC 370
High Courts12 Apr 1983
Vincent Panikulangara Vs V.R. Krishna Iyer
High Court Of Kerala · (1983) 04 KL CK 0004
Constitution of India, 1950 — Article 39AContempt of Courts Act, 1971 — Section 5
High Courts11 Apr 1983Dismissed
Cheriyathu Joseph and Others Vs State of Kerala
High Court Of Kerala · (1984) KLJ 463
Civil Procedure Code, 1908 (CPC) — Section 4Constitution of India, 1950 — Article 254Kerala Forest Act, 1961 — Section 12A
High Courts08 Apr 1983
K. S. Abdul Rahiman and 3 Others Vs Ramankutty Moothan
High Court Of Kerala · (1983) KLJ 331
Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(10), 11(10), 11(2), 11(3), 11(3)
High Courts07 Apr 1983Dismissed
Shibu Vs University of Kerala and Others
High Court Of Kerala · (1983) KLJ 350
High Courts30 Mar 1983Dismissed
Thankamma Vs Mamachan
High Court Of Kerala · (1983) 03 KL CK 0027
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 97, 47
High Courts25 Mar 1983Allowed
Sudhakaran Aniyan Kunju Vs State of Kerala
High Court Of Kerala · (1983) KLJ 275
Criminal Procedure Code, 1973 (CrPC) — Section 300, 313Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 302, 304, 324, 34, 342
High Courts24 Mar 1983Dismissed
Subramonian Vs Karthiayani
High Court Of Kerala · (1983) 03 KL CK 0008
Kerala Land Reforms (Amendment) Act, 1969 — Section 108(3)Kerala Land Reforms Act, 1963 — Section 108(3), 13, 132, 132(3), 18Limitation Act, 1963 — Article 137
High Courts24 Mar 1983Allowed
C.P. Rajan Vs Thalappilly Radhakrishnan and Another
High Court Of Kerala · (1983) 03 KL CK 0007
Civil Procedure Code, 1908 (CPC) — Section 99Kerala Panchayat (Decision of Election Disputes) Rules, 1963 — Rule 11, 25(1), 5(1), 5(2), 5(3)Representation of the People Act, 1951 — Section 81(3), 83, 83(1), 86(1)
High Courts23 Mar 1983Dismissed
Mrs. Elizabeth Samuel Aaron Vs State of Kerala and Others
High Court Of Kerala · AIR 1983 Ker 225
Constitution of India, 1950 — Article 226Evidence Act, 1872 — Section 114Industries (Development and Regulation) Act, 1951 — Section 2, 20
High Courts23 Mar 1983Allowed
N. Rajendran and another Vs The Divisional Engineer and Another
High Court Of Kerala · (1985) KLJ 518
Constitution of India, 1950 — Article 14, 16(1)